Yogi Ram vs The State Of Jharkhand
2025 Latest Caselaw 4304 Jhar

Jharkhand High Court

Yogi Ram vs The State Of Jharkhand on 26 June, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                                     2025:JHHC:17024-DB




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     L.P.A. No. 386 of 2024
            1. Yogi Ram, son of Kanheya Lal, R/o 66, Singhpur, Naseerpur, P.O. & P.S.-Semra,
               District-Ambedkar Nagar, Uttar Pradesh
            2. Jagjivan Rajbhar, son of Ram Darsh, R/o Ranipur, Koilsa, Mubarakpur, P.O. & P.S.-
               Koilsa, District-Azamgarh, Uttar Pradesh
            3. Sanjai Kumar, son of Ram Vilas, R/o Ban, P.O. & P.S.-Ban, District-Gorakhpur, Uttar
               Pradesh
            4. Sahtlesh Kumar Singh Yadav, son of Masuriyadeen Yadav, R/o Village-Lilapur Kalan,
               Ramaepur, Hanumanganj, P.O. & P.S.-Phulpur, District-Allahabad, Uttar Pradesh
            5. Vinod Kumar Chaurasia, son of Jagdish Kumar Chaurasia, R/o Sardih, Saifabad, P.O.
               & P.S.-Saifabad, District-Pratapgarh, Uttar Pradesh
                                                                                ... ... Appellants
                                              Versus
            1. The State of Jharkhand, through its Secretary, School Education and Literacy
               Department, Ranchi
            2. The Jharkhand Staff Selection Commission, through its Secretary, Ranchi
            3. The Secretary, Jharkhand Staff Selection Commission, Ranchi
            4. The Controller of Examination, Jharkhand Staff Selection Commission, Ranchi
            5. Bansh Raj Patel, son of Rajnath Patel, R/o 145 Kachhariya, Mahgaon, Rajatalab,
               P.O. & P.S.-Kachhariya, District-Varanasi, Uttar Pradesh
                                                                                 ... ... Respondents
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CORAM HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants: Mr. Nikhil Ranjan, Advocate For the Res.-State: Mr. Ashwini Bhushan, A.C. to Sr. S.C.-II For the Res.-J.S.S.C.: Mr. Sanjoy Piprawall, Advocate Mr. Prince Kumar, Advocate

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05/26.06.2025

1. I.A. No. 4689 of 2025 is allowed and defect no. 6 is ignored.

2. I.A. No. 11588 of 2024 is ordered since it is not opposed.

3. It is stated by learned counsel for both sides that the issue raised in the present

L.P.A. is covered by the judgment dated 28.02.2025 passed in L.P.A. No. 143 of

2024 and other analogous cases.

4. Therefore, for the reasons alike, this L.P.A. is also dismissed. No costs.

(M. S. Ramachandra Rao, C.J)

Satish/Vikas/- (RAJESH SHANKAR, J)